Col Ad Nargolkar v. Union Of India & Ors.

This case came up for consideration on the application filed by the petitioner for transfer of this case from Lucknow Bench to Bombay Bench of this Tribunal. It is submitted by the petitioner that since he has retired from service and settled at Pune, therefore, this case may be transferred to the Bombay Bench as it will be more convenient for him to prosecute his remedy. The other side has no objection. Order accordingly.